National Green Tribunal
Jan Seva Welfare Society vs Government Of National Capital ... on 21 December, 2022
Item No. 8 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DLEHI.
(Through Physical Hearing with Hybrid V C Option)
Original Application No. 809/2022
Jan Seva Welfare Society ...Applicant
Versus
Govt. of NCT of Delhi & Ors. ...Respondents
Date of hearing: 21.12.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER.
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER.
Applicant: Mr. Rahul Malik, Advocate.
Respondent: Ms. Neharika Modgil, Advocate for respondent no. 1-
Govt. of NCT of Delhi and respondent 4-DM (North-
West), Delhi (through VC).
Mr. Balendu Shekhar and Mr. Rajkumar Maurya,
Advocates for respondent no. 2-DPCC with Mr. Dinesh
Jindal, Legal Officer for DPCC.
Ms. Latika Malhotra and Ms. Kritika Gupta, Advocates
for respondent no. 3-DDA (through VC).
Mr. GiGi.C. George, Advocate for respondent no 5-
Ministry of Communication.
Ms. Snehal Kaila, Advocate for respondent no. 6-M/s.
Indus Towers Ltd.
Mr. Raghav Shankar, Mr. Vishnu Sharma A.S, Ms.
Drishti Rajain and Mr. Prakhar Agarwal, Advocates for
respondent no. 7-M/s. Reliance Jio Infocomm Private
Limited.
APPLICATION UNDER SECTION 18 READ WITH SECTION 14, 15 &
17 OF THE NATIONAL GREEN TRIBUNAL ACT, 2010)
ORDER
1. The grievance in the present application is regarding installation of telecom towers in DDA parks in violation of the Rules and Regulations/environmental norms.
O. A. No. 809/2022 Jan Seva Welfare Soceity Vs. Govt. of NCT of Delhi & Ors.
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2. Vide order dated 14.11.2022, notices were ordered to be issued to the respondents.
3. Learned Counsel for the respondents seek time to file their reply/response to the application.
4. Reply/response on behalf of the respondents be filed within one month by e-mail at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.
5. I.A. No. 336/2022 has been filed by respondent no. 6-M/s. Indus Towers Ltd. seeking to place on record the copy of order dated 09.12.2022 passed by Hon'ble Delhi High Court in CM(M) No. 1380 of 2022 and directing the stay of the proceedings of the present O.A. to be kept in abeyance till the final outcome of CM(M) No. 1380 of 2022.
6. Learned Counsel for the applicant seeks time to file reply/response to I.A. No. 336/2022.
7. Reply/response on behalf of the applicant to I.A. No. 336/2022 be also filed within one month by e-mail at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF
8. List for further consideration on 22.03.2023.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM December 21, 2022 AVT